Bhaskara Pantula Mohan, Member - (1.) That a meeting of the Equity Shareholders of Sealand Holding Private Limited., "the Applicant Company" be convened and held at its registered office at Avashya House, at 5th Floor, CST Road, Kalina, Santacruz (East), Mumbai 400 098, Maharashtra, India, on Monday, 6th November, 2017 at 12.00 noon for the purpose of considering, and if thought fit, approving, with or without modification, the proposed Scheme of Amalgamation of Sealand Holdings Private Limited and Alltrans Port Management Private Limited, The Transferor Companies with Alltrans Logistics Private Limited., the Transferee Company.
(2.) That a meeting of the Preference Shareholders of Sealand Holding Private Limited., "the Applicant Company" be convened and held at its registered office at Avashya House, at 5th Floor, CST Road, Kalina, Santacruz (East), Mumbai 400 098, Maharashtra, India, on Monday, 6th November, 2017 at 1.30 p.m. for the purpose of considering, and if thought fit, approving, with or without modification, the proposed Scheme of Amalgamation of Sealand Holdings Private Limited and Alltrans Port Management Private Limited, The Transferor Companies with Alltrans Logistics Private Limited., the Transferee Company.
(3.) That at least 30 clear days before the meetings to be held as aforesaid, a notice convening the said meetings at the place and time aforesaid, together with a copy of the Scheme of Amalgamation, a copy of the statement required to be sent under Section 230(3) of the Companies Act, 2013 and the prescribed form of proxy, shall be sent by Registered Post or by courier or by post or by hand delivery to each of the Equity Shareholders and Preference Shareholders at their respective registered or last known addresses as per records of the Company.;